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[Cites 0, Cited by 0] [Section 56QQ(2)] [Section 56QQ] [Entire Act]

State of Maharashtra - Subsection

Section 56QQ(2)(b) in The Maharashtra Public Trusts Act, 1950

(b)a sum not exceeding ten percent, of the gross annual income of each endowment transferred to, or under the management of, the members of the committee as the committee may, with the approval of the State Government fix in this behalf. In fixing such sum regard shall be had to the gross annual income of the endowment, the annual expenditure incurred to give effect to the objects and purposes for which or for the benefit of whom the endowment is founded, created, intended, or is being administered, the liability, if any, to which the endowment is subject, and any other factors which the State Government may either generally or specially specify in the case of any endowment or class of endowments;